A.B.Raja Prabhu Kumar vs Seetha Sundaram
2024 Latest Caselaw 15211 Mad

Madras High Court

A.B.Raja Prabhu Kumar vs Seetha Sundaram on 6 August, 2024

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                                        C.R.P.No.976 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 06.08.2024

                                                        CORAM :

                        THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                                C.R.P.No.976 of 2024
                                              and C.M.P.No.4968 of 2024
                A.B.Raja Prabhu Kumar                                               ... Petitioner
                                                            Vs
                Seetha Sundaram                                                     ... Respondent

                PRAYER : Civil Revision Petition is filed under Article 227 of Constitution of
                India, pleased to set aside the Judgment and Decree of the II Additional City Civil
                Court, Chennai dated 13.09.2023 made in R.L.T.A.No.62 of 2023 confirming the
                fair and decreetal order of the XVI Small Causes Court, Chennai dated 20.12.2022
                made in R.L.T.O.P.No.47 of 2021.

                                      For Petitioner    :   Mr. A. Deivasigamani,
                                                            for Mr. S. Saravanan
                                      For Respondent :      No Appearance

                                                       ORDER

This Civil Revision Petition has been filed seeking to set aside the judgment

and decree passed by the II Additional City Civil Court, Chennai on 13.09.2023

made in R.L.T.A.No.62 of 2023 confirming the fair and decreetal order of the XVI

https://www.mhc.tn.gov.in/judis

Small Causes Court, Chennai dated 20.12.2022 made in R.L.T.O.P.No.47 of 2021.

2. Learned counsel for the petitioner submitted that the petitioner is a tenant

and the respondent is a landlord. Pursuant to the order of eviction passed by the

XVI Small Causes Court, Chennai and the confirmation made by the Appellate

Court, the petitioner has vacated the premises and handed over the possession of

the premises to the respondent.

3. Recording the submissions made by the learned counsel for the petitioner,

this Court finds that nothing survives for further adjudication in this revision

petition.

4. Accordingly, this Civil Revision Petition stands dismissed as infructuous.

Consequently, the connected Civil Miscellaneous Petition is also closed. No costs.

06.08.2024

Index : Yes / No Neutral Citation : Yes / No ham

https://www.mhc.tn.gov.in/judis

To

1. The II Additional City Civil Court, Chennai.

2. The XVI Small Causes Court, Chennai.

3. The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis

A.D.JAGADISH CHANDIRA, J.

ham

C.R.P.No.976 of 2024 and

06.08.2024

https://www.mhc.tn.gov.in/judis